PRAVEEN NAHAR Vs. KRISHAN GOPAL SANGHI

JUDGEMENT

(1.) Petitioner has challenged order dated 8-9-2004 passed by the 1st Addition District Judge, Chhindwara in Civil Original Suit No. 2-B/2002 by which the trial Court decided the admissibility of a document and held that it is a Bond within the meaning of S. 2(5) of the Indian Stamp Act, 1899 (hereinafter referred to as the 'Act') and directed that on payment of appropriate stamp duty, document shall be admissible in evidence.

(2.) Learned counsel for petitioner has challenged the order on the following grounds :-

(3.) Learned counsel appearing for, respondents supported the order and it is submitted that the document in question is a Bond and it falls within the definition of under S. 2(5) of the Act and the trial Court has rightly held it to be a Bond. He has placed reliance to a judgment of this Court in Radhe Shyam v. Kallu, 1980 JLJ Note 21 and submitted that this petition may be dismissed.